High Courts24 Jan 1969
Madurai K. Rangiah Chettiar and Co. Vs The Union of India (UOI)
Madras High Court · (1970) 83 LW 164 : (1970) 2 MLJ 393
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 114(e)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,802 of 5,229
High Courts24 Jan 1969
R.M. Solai Nadar Vs A.T.A.V. Guruswami Nadar and Co.
Madras High Court · (1969) 82 LW 345 : (1969) 1 MLJ 629
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts23 Jan 1969
Commissioner of Income Tax Vs N.S. Pandaria Pillai
Madras High Court · (1969) 73 ITR 457
High Courts23 Jan 1969
Commissioner of Income Tax Vs S.R.M.S. Narayanan Chettiar
Madras High Court · (1969) 74 ITR 329
Income Tax Act, 1922 — Section 24(1)
High Courts23 Jan 1969
Commissioner of Income Tax Vs T.V. Sundaram Iyengar and Sons (Private) Ltd.
Madras High Court · (1969) 74 ITR 638
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts23 Jan 1969
Mrs. Subhadra Ben Manilal Vs The Special Tahsildar, Land Acquisition
Madras High Court · (1969) 82 LW 400 : (1969) 2 MLJ 249
Land Acquisition Act, 1894 — Section 12(2)
High Courts21 Jan 1969
Mohamed Mansour and Others Vs N. Abdul Cader alias Ibrahim and Another
Madras High Court · (1969) 2 MLJ 449
High Courts21 Jan 1969Dismissed
Mohamed Mansour Vs N. Abdul Cader alias Ibrahim and Another
Madras High Court · AIR 1970 Mad 510
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts21 Jan 1969
O.N. Muthu Ramalingam and Another Vs T.M. Sembuselli Gounder, Member, Executive Committee, Bhavani Co-operative Land Mortgage Bank Ltd. and Others
Madras High Court · (1969) 2 MLJ 243
High Courts21 Jan 1969
Sri Radhakrishna School Vs S.P. Shanmugha Mudaliar
Madras High Court · (1969) 01 MAD CK 0002
High Courts20 Jan 1969
R. Lakshminarayanan and Others Vs V.A. Maruthappa Nainar and Others
Madras High Court · (1970) ILR (Mad) 1 : (1969) 82 LW 307 : (1969) 2 MLJ 79
Rice Milling Industry (Regulation) Act, 1958 — Section 5
High Courts17 Jan 1969Allowed
The State of Madras Vs The Ambanathapuram Vagaira Charities and Another
Madras High Court · (1969) 01 MAD CK 0042
Madras Plantations Agricultural Income Tax (Amendment) Act, 1958 — Section 33
High Courts17 Jan 1969
V. David Raja Vs J.P. Devaraj and Others
Madras High Court · (1969) 1 MLJ 623
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Jan 1969
Mohammad Zackriah Sahib Vs Chinnappan alias Subramania Mudaliar and Others
Madras High Court · (1969) 82 LW 416 : (1969) 2 MLJ 649
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts15 Jan 1969
Public Prosecutor Vs Ayyanar
Madras High Court · (1969) 2 MLJ 453
Penal Code, 1860 (IPC) — Section 304
High Courts15 Jan 1969
T.K.E. Mohammed Yousuff Vs The Accommodation Controller and the Revenue Divisional Officer and Another
Madras High Court · (1969) 82 LW 293 : (1969) 2 MLJ 75
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(1)(a)(i)
High Courts15 Jan 1969Allowed
T.A. Kumarasamy Pathar Vs The State of Madras
Madras High Court · (1970) 83 LW 26 : (1969) 23 STC 447
High Courts10 Jan 1969
Thiru Arooran Sugars Ltd. Vs Industrial Tribunal and Others
Madras High Court · (1970) 2 LLJ 249
Constitution of India, 1950 — Article 226, 43Industrial Disputes Act, 1947 — Section 10, 2, 25A
High Courts10 Jan 1969Allowed
Kasilaya V. Kuppuswami Iyer, President of the Kasilaya Vagaiara Sri Ramanavami Utsava Dharma Sabha Vs The State of Madras
Madras High Court · (1969) 01 MAD CK 0001
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 13
High Courts09 Jan 1969
V.M. Nissar Ahmed and Others by Guardian and next friend V.C. Abdul Munaf Saheb Vs Rahima Bi and Others
Madras High Court · (1970) 1 MLJ 512
Partnership Act, 1932 — Section 43(1)United Kingdom Partnership Act, 1890 — Section 32(c)